KUSUMA Vs. SHIVAYOGI

JUDGEMENT

(1.) Heard Sri.Vidyashankar G Dalwai, learned counsel for the petitioners and Sri.L.M.Kurahatti, learned counsel for the respondent.

(2.) This petition is filed under Sec. 482 of Cr.P.C., with the following prayer:

(3.) Brief facts of the case are as under: Petitioners herein filed a petition under Sec. 125 of Cr.P.C. in Crl.Misc.No.73/2014 seeking grant of maintenance as the respondent herein neglected to maintain them. The said petition on contest came to be dismissed by order dtd. 12/7/2017. Being aggrieved by the said order, the petitioners herein filed a revision petition in Crl.R.P.No.342/2017 on the file of the Principal District and Sessions Judge, Haveri. The said revision petition also on contest came to be dismissed on 2/1/2019. Being aggrieved by the same, the petitioners are before this Court.